BALDEV RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal misc. petition has been filed by the petitioner under Sec. 528 of BNSS for quashing of FIR No. 91/2006 registered on 18/9/2006 at Police Station Ropangarh, District Ajmer for offences punishable under Ss. 147, 365, 342, 323 and 427 IPC and all consequential proceedings.

(2.) Learned Counsel for the petitioner as well as learned Counsel appearing for the complainant submit that a compromise has arrived at between the parties and they have submitted an application before the Court of learned Judicial Magistrate First Class, Kishangarh on 28/1/2025 to attest the compromise. However, the learned Trial Court attested the compromise as regards the offences under Ss. 342, 323, 325, 427 IPC and rejected the same as regards the offence under Ss. 147 and 324 IPC observing that the trial is pending.

(3.) Heard.